ATUL CHANDRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This application for review is directed against an order dated 22.8.96 passed by a Division Bench of this Court comprising of Hon'ble the Chief Justice and Hon'ble Mr. Justice D.N. Choudhury in Writ Appeal No.319/96, thereby dismissing the appeal with the following observations :

(2.) We have heard Mr. P. Chaudhury, learned counsel for the petitioner as also the learned counsel for the respondents.

(3.) Few basic facts may now be noted. The review petitioner, an L.D. Assistant, by order dated 12.7.96 was transferred to the Directorate of Health Services, Assam with immediate effect and was released from the Directorate of Medical Education, Assam. In fact, it was in continuation of an transfer order dated 19.9.94 which was stalled. It was challenged in a previous petition being Civil Rule No. 4339/95 and this Court by its order dated 7.6.96 holding the impugned order of transfer to be valid, dismissed the petition.